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State of Rajasthan - Section

Section 21 in Rajasthan Police Subordinate Service Rules, 1989

21. Authority for conducting the competitive examination.

(1)The competitive examination for direct recruitment to the post of Sub-Inspector in Section-I and II and Platoon Commander in Section-IV shall be conducted by the Commission in accordance with the procedure laid down in Schedule-II appended to these Rules, and for the posts of Inspectors, Sub-Inspectors and Asstt. Sub-inspectors in Section-Ill, shall be conducted by the following Recruitment Boards as constituted by the Director General-cum- Inspector General of Police: -
(a) For post of Inspectors:-  
  (i) Director General-cum-Inspector General of Police or hisrepresentative not below the rank of Inspector General of Police. Chairman
  (ii) One Deputy Inspector General of Police. Member
  (iii) Director, Police Tele-Communications. Member
  (iv) One Technical Expert not below the status of Class I Officer.  
(b) For the post of Sub-Inspectors:-  
  (i) Inspector General of Police. Chairman
  (ii) One Deputy Inspector General of Police. Member
  (iii) Director, Police Tele-Communications. Member
  (iv) One Technical Expert.  
(c) For the post of Asstt. Sub-Inspectors:-  
  (i) Deputy Inspector General of Police Chairman
  (ii) Director, Police Tele-Communications Member
  (iii) One Technical Expert Member
  (iv) One Superintendent of Police Member
Provided that when the post of the Director, Tele-Communications is held by a Deputy Inspector General of Police, he shall act as Chairman of the Board.
(2)The syllabus for the examination to be conducted by the Recruitment Board referred to in sub-rule (1) and for the Physical Efficiency Test [***] [Deleted 'which shall also be essential prior to interview and aptitude test by the Board under rule 25(2)' by Notification No. G.S.R. 106, dated 22.2.2011 (w.e.f. 14.8.1989).] shall be such as may be prescribed by the Director General-cum- Inspector General of Police from time to time.
(3)Candidates who obtain 36 percent of marks in each paper and 40 per cent in the aggregate, shall be deemed to have passed the qualifying examination conducted by the Commission or the Recruitment Board as the case may be. The commission shall send the list of such successful candidates to the Recruitment Board referred to in sub-rule 6(a):Provided that relaxation upto 5 marks will be available to candidates belonging to the Scheduled Castes and Scheduled Tribes in each paper and in the aggregate.
(4)[ (a) The Commission or the Recruitment Board, as the case may be, may order retotaling of the marks obtained by a candidate during such period as may be decided by the Commission or the Recruitment Board, as the case may be, in their discretion on payment of such fee as may be fixed by the Commission or the Recruitment Board, as the case may be, from time to time but evaluation of the answer paper shall not be re-examined.
(b)The Commission or the Recruitment Board as the case may be, may take steps to rectify such mistakes as are detected on retotalling of the marks in pursuance of the provisions of (a) above.]
(c)
(i)If as a result of such rectification, in case of Sub- Inspector in Sections-I and II and Platoon Commander in Section- IV, the Commission discovers that the candidate becomes eligible for selection, such fact shall be immediately and in any case not later than 40 days from the announcement of the result, reported to the Recruitment Board and shall stand protanto modified;
(ii)If as a result of such rectification, in case of Inspector/Sub-Inspector /Assistant Sub-Inspector in Section-Ill, the Recruitment Board discovers that the candidate becomes eligible for selection, the result announced by the Recruitment Board shall stand protanto modified.
(5)All candidates who are declared successful under rule 21 (3) shall be required to appear before a Physical Efficiency Board, consisting of the Director General-cum-Inspector General of Police or his representative not below the rank of Inspector General of Police, One Deputy Inspector General of Police, one Superintendent of Police/Commandant nominated by the Director General-cum-Inspector General of Police for physical efficiency test for various districts or group of districts as may be notified. The physical efficiency test would be vigorous as laid down by the Director General of Police to adjudge suitability of the candidate. The physical efficiency test shall carry 100 marks and the candidate who secures 50% marks therein, shall be eligible for selection.
(6)Candidates who are declared successful in the written test under sub-rule (3) and in the physical efficiency test under sub- rule (5) shall be eligible for aptitude test and interview:Provided that the number of candidates called for aptitude test and interview shall be restricted to three times the number of vacancies on the basis of merit based on the aggregate marks obtained both in the written and in the physical efficiency test except in the case of scheduled castes and scheduled tribes candidates who shall be eligible for interview in excess of the prescribed limit if they have qualified in the written examination and the physical efficiency test.
(7)
(a)The aptitude test and interview of the candidates qualifying physical efficiency test, shall carry 50 marks. For the posts of Sub-Inspectors in Section-I, II and Platoon Commanders in Section-IV shall be held by a Recruitment Board, which shall consist of the following:-
(i) Chairman or Member of the Commission to be nominated by theChairman Chairman
(ii) An Officer of the Police Department nominated by theCommission in consultation with the D.G.-cum-IGP not below therank of IGP. Member
(iii) An Officer of the Police Department nominated by theCommission in consultation with the D.G.-cum-IGP not below therank of Dy. IGP. Member
(iv) One Psychologist nominated by the Commission. Member
The Recruitment Board shall award marks to each candidate in respect of suitability to the post, taking into consideration personality, address, tact, behaviour, specialised training, aptitude for the post, judgment, leadership and knowledge of Rajasthan Culture. The marks so awarded shall be added to the marks obtained in the written test by each such candidate. Candidates holding Degree or Diploma in Criminology or N.C.C.'C' Certificate or who have offered Police Administration as one of the Papers for the degree examination may be given weight.
(b)The Recruitment Board, in the case of Inspectors/Sub- Inspectors/Assistant Sub-Inspectors, in Section-Ill, shall thereafter interview and award marks to each candidate, out of a maximum of 50 marks in respect of suitability to the post, taking into consideration personality, address tact, behaviour, specialised training, aptitude for the post judgment, leadership and knowledge of Rajasthani Culture. The marks so awarded shall be added by the Recruitment Board to the marks obtained in the written test by each such candidate.